Rajasthan High Court - Jodhpur
Swati Bansal vs Neeraj Bansal on 14 February, 2022
Author: Vinod Kumar Bharwani
Bench: Vinod Kumar Bharwani
HIGH COURT OF JUDICATURE FOR RAJASTHAN AT
JODHPUR
S.B. Criminal Revision Petition No. 1077/2021
1. Swati Bansal W/o Sh. Neeraj Bansal, D/o Sh. Jogendra
Kumar Batra, Aged About 34 Years, B/c Agarwal, R/o 240,
Indra Colony, Street No. 6, Sri Ganganagar (Raj.).
2. Hardik Bansal S/o Sh. Neeraj Bansal, Aged About 3 Years,
(Minor) Through His Natural Guardian Mother Smt. Swati
Bansal W/o Sh. Neeraj Bansal, D/o Sh. Jogendra Kumar
Batra, Age 34 Years, B/c Agarwal, R/o 240, Indra Colony,
Street No. 6, Sri Ganganagar (Raj.).
----Petitioners
Versus
Neeraj Bansal S/o Sh. Naresh Bansal, Aged About 36 Years, Rq-
21, Riddhi-Siddhi Enclave-I, Sri Ganganagar (Raj.).
----Respondent
For Petitioner(s) : Mr. Pradeep Shah
For Respondent(s) : -
HON'BLE MR. JUSTICE VINOD KUMAR BHARWANI
Order 14/02/2022 An application has been filed by the learned counsel for the revisionist/applicant being application IA No.1/2022 for treating the present Cri. Revision Petition into Cri. Misc. Petition U/s 482Cr.P.C.
For the reasons mentioned in the application, the application is allowed. Hence, this present Criminal Revision Petition is now be treated as Cri. Misc. Petition.
For statistical purpose, the instant criminal revision petition is disposed of.
Office to proceed further. Amended cause title has been filed, the same be taken on record.
(VINOD KUMAR BHARWANI),J 40-Mamta/-
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